Section 4 in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
4. Claimant's right to be represented by a legal practition, Power of Central Government.
- Notwithstanding anything contained in section 3, in representing, and acting in place of, any person in relation to any claim, the Central Government shall have due regard to any matters which such person may require to be urged with respect to his claim and shall, if such person so desires, permit at the expense of such person, a legal practitioner of his choice to be associated in the conduct of any suit or other proceeding relating to his claim.
